ORIENTAL INSURANCE CO. LTD Vs. USHA BHAGCHANDANI

JUDGEMENT

(1.) The issues that arise in these two connected appeals and the background facts were captured, in the order dated 11.09.2017 which reads thus:-

(2.) On 18.09.2017, the date appointed by the afore-quoted order dated 11.09.2017, the claimant had appeared in person and during the course of hearing, it was fairly conceded by her that she has continued to be gainfully employed, now as an appointee of the Federation of Indian Chambers of Commerce and Industry (FICCI), in the capacity of Assistant Director to which post she was recently promoted, her employment being regular, the gross emoluments being Rs. 41,000.00 approximately. She confirmed that she has been working since 01.10.2009 without let. Against the backdrop of these submissions, she was directed, by order dated 18.09.2017, to discover on oath, the detailed facts about her employment and the terms on which she has been engaged supported by all the requisite documents also stating her claim about functional disability.

(3.) In compliance with the afore-mentioned directions in the order dated 18.09.2017, the claimant submitted affidavit sworn on 26.09.2017, with copies of all relevant documents. A copy of the affidavit along with supported documents has been served on the counsel for insurance company who does not wish to cross-examine her in such context.